Report No. 249

6. Revenue Commissioners, Bombay, Act 17 of 1842

Category: Land Revenue

Recommendation: Repeal in consultation with relevant State(s)

This is another law whose text is not readily available. Neither are there any other indications that the Act is in use. However, the competent legislature for repeal of this Act is the relevant State legislature. Therefore, the Central Government should write to the concerned State Government recommending the review of this law by the State, with a view to repeal. The Central Government should also remove this law from its lists of central Acts in force. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-5).